JAYMALBHAI KHIMABHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned advocate Mr. Mahesh Poojara waives service of notice of rule on behalf of respondent No.2, whereas learned APP Mr. Dabhi waives service of notice of rule on behalf of respondent No.1. Leanred advocate Mr. Poojara is permitted to file his Vakalatnama on behalf of respondent No.2 before the Registry and the Registry shall accept the same.

(3.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. Being C. R. No. 11211016200258 of 2020 filed before Dhrangadhra Taluka Police Station, Surendranagar for the offence punishable under Section 323 , 504 , 506(2) , 114 and 430 of the Indian Penal Code.